SRI. C. RAMAIAH REDDY vs. DEPUTY COMMISSIONER OF INCOME TAX

IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 16TH DAY OF JULY, 2026 PRESENT THE HON'BLE MR. JUSTICE S.G.PANDIT AND THE HON'BLE DR. JUSTICE K.MANMADHA RAO INCOME TAX APPEAL NO. 365 OF 2015

BETWEEN:

SRI. C. RAMAIAH REDDY NO.19-22, SANDEEP NILAYAM 1ST CROSS, VIBHUTHIPURA SECTOR ‘C’, RAMAIAH REDDY COLONY BASAVANAGAR, BANGALORE-560 037. …APPELLANT (BY SRI. SHANKAR A., SR. COUNSEL A/W SRI MADHUSUDHAN U.A., ADV. FOR SRI M LAVA & G VENKATESH, ADVS.)

AND:

DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-2(2) C R BUILDING, QUEEN’S ROAD BANGALORE-560 001. …RESPONDENT (BY SRI. Y V RAVI RAJ & SRI. M DILIP, ADVS.)

THIS APPEAL IS FILED UNDER SEC.260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 10/04/2015 PASSED IN ITA NO.1778/BANG/2013, FOR THE ASSESSMENT YEAR 2011-2012, PRAYING TO I. TO FORMULATE THE SUBSTANTIAL QUESTIONS OF LAW AS STATED ABOVE AND ANSWER THE SAME IN FAVOUR OF THE APPELLANT AND II. TO ALLOW THE APPEAL AND SET ASIDE THE FINDINGS TO THE EXTENT AGAINST THE APPELLANT IN THE ORDER PASSED BY THE ITAT, BENGALURU BENCH IN ITA

Digitally signed by NANJUNDACHARI Location: High Court of Karnataka

NO.1778/BANG/2013 RELATING TO ASSESSMENT YEAR 2011-12 VIDE ITS ORDER DATED10/04/2015.

THIS APPEAL, COMING ON FOR FINAL HEARING, THIS DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE S.G.PANDIT AND HON'BLE DR. JUSTICE K.MANMADHA RAO

ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE S.G.PANDIT)

This Income Tax Appeal under Section 260A of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) is filed by the assessee, Sri. C Ramaiah Reddy, challenging the order of the Income Tax Appellate Tribunal “C” Bench, Bangalore (hereinafter referred to as ‘the Tribunal’) dated 10.04.2015 in ITA No.1778/Bang/2013 for the assessment year (hereinafter referred to as ‘AY’) 2011-12.

ii. Whether the Tribunal is justified in law in not adjudicating the specific ground raised by the appellant challenging the validity of search under section 132 of the Act in the case of the appellant even though the Tribunal was competent to look into such validity on the facts and circumstances of the case?

iii. Whether the Tribunal is justified in law in sustaining addition of Rs.6,74,320/- as unexplained investment in jewellery based on valuation report obtained by the department on the facts and circumstances of the case?

iv. Without prejudice, whether the Tribunal is correct in law in sustaining the addition of Rs.6,74,320/- as unexplained investment in jewellery for the assessment year 2011-12 contrary to provisions of section 69 and 69B of the Act when the appellant was found to be the owner of the jewellery at the time of search on 05.07.2011 relevant to assessment year 2012-13 on the facts and circumstances of the case?

A search and seizure action under section 132 of the Act was carried out in the premises of the assessee on 05.07.2011. Subsequently, a notice under section 153A of the Act was issued to the assessee on 02.09.2011, in response to which, the assessee filed a return of income (hereinafter referred to as ‘ITR’) under section 139(1) of the Act declaring an income of Rs.23,97,25,550/-. The respondent No.1 passed the assessment Order under section 143(3) read with section 153A of the Act on 26.02.2013, whereby, inter alia, an addition of Rs.6,74,320/- was made by the AO for unexplained investment in jewellery, which forms the subject matter of the present appeal.

Challenging the Order of the CIT(A), the assessee filed an appeal before the Tribunal. Vide impugned Order dated 10.04.2015, the Tribunal has partly allowed the appeal filed by assessee, however, addition for unexplained jewellery to the tune of Rs.6,74,320/- has been sustained. Aggrieved by the same, the assessee is before this Court.

jewellery over and above declaration of Rs.50,00,000/- made by the assessee. It is submitted that though the valuation is made as on the date of search, the addition has been made for AY 2011-12 under section 69 which is erroneous and could have only been made for the AY 2012-13. Thus, it is submitted that the addition of Rs.6,74,320/- for the AY 2011-12 is unsustainable. Moreover, during the course of hearing the learned senior counsel submitted that substantial questions of law No.1 and 2 have been rendered academic and hence, he would not be pressing the same. Thus, it is prayed that the substantial question of law No.3 and 4 be answered in favor of the assessee.

assessee has made investments or is found to be the owner of any valuable article and the amount expended thereon exceeds the amount recorded in the books of account. Such excess is deemed to be the income of the assessee for the financial year in which the investment is made or the valuable article is found. In the present case, once the AO chose not to accept the declaration made by the assessee under Section 132(4) of the Act and instead proceeded to make a separate addition on the basis of the valuation report by invoking section 69B, the addition, if at all warranted, could only have been made for the AY corresponding to the date of search, namely, AY 2012-13, and not for AY 2011-12. The Tribunal, therefore, was not justified in sustaining the addition of Rs.6,74,320/- for the AY 2011-12.

favour of the assessee, question of law No.3 is rendered nugatory. The impugned order of the Tribunal, insofar as it sustains the addition of Rs.6,74,320/- for the AY 2011-12, is set aside. Consequently, the addition made by the AO under Section 69B of the Act for the AY 2011-12 stands deleted. In view of the submission made by the learned senior counsel for the assessee, substantial question of law Nos.1 and 2 are not pressed and are accordingly left open. The Income Tax Appeal stands allowed to the above extent.

Sd/- (S.G.PANDIT) JUDGE

Sd/- (DR.K.MANMADHA RAO) JUDGE

NC CT:bms List No.: 1 Sl No.: 34